Madhya Pradesh High Court
Kashi Ram Sen vs M.P.E.Z.V.V on 30 September, 2021
Author: Vishal Mishra
Bench: Vishal Mishra
1
THE HIGH COURT OF MADHYA PRADESH
WP-17078-2015
(KASHI RAM SEN AND OTHERS Vs M.P.E.Z.V.V AND OTHERS)
WP/02613/2016, WP/02750/2016, WP/02046/2017, WP/02432/2017, WP/08603/2017,
WP/13268/2017, WP/13270/2017, WP/13481/2017, WP/14394/2017, WP/14589/2017,
WP/18001/2017, WP/19991/2017, WP/21816/2017, WP/21842/2017, WP/22012/2017,
WP/23179/2017, CONC/01523/2018, CONC/01581/2018, CONC/02025/2018,
WP/00810/2018, WP/01446/2018, WP/02650/2018, WP/09734/2018, WP/09904/2018,
WP/12029/2018, WP/17532/2018, WP/19274/2018
Jabalpur, Dated : 30.09.2021
Shri Rajesh Kumar Soni, learned counsel for the petitioners in Writ
Petitions Nos.17078/2015, 2613/2016, 2750/2016, 2046/2017, 2432/2017,
8603/2017, 13268/2017, 13270/2017, 14394/2017, 14589/2017, 19991 /2017,
2650/2018 9734/2018, 12029/2018. 17532/2018.
Shri Ajeet Kumar Singh, learned counsel for the petitioners in Writ petitions
Nos.810/2018, 9904/2018, 19274/2018, Conc. No.1523/2018, 1581/2018.
Shri Jai Shukla, learned counsel for the petitioners in Writ Petition
Nos.21816/2017, 21842/2017 and 22012/2017.
Shri Tapan Bathre, learned panel lawyer for the respondents/State.
Shri S.P.Nair, learned counsel for the respondents No.1 and 2. Learned counsel appearing for the respondents in Writ Petition Nos.21816/2017, 21842/2017 and 22012/2017 prays for and is granted four weeks' time as a matter of last indulgence to file response to the petitions.
With the consensus of the parties, list the matter in the week commencing 25.10.2021.
Interim relief, (if any) is directed to continue, till the next date of hearing.
(Vishal Mishra) Judge AM.
Digitally signed by ANINDYA SUNDAR MUKHOPADHYAY Date: 2021.10.01 11:48:49 +05'30'